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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(b) in The M.P. Employees' Insurance Courts Rules, 1963

(b)comply with such requisitions as may be made by the High Court or the Government for submission of service records, returns and statements in such forms and in such manner as the authority making the requisition directs.